O.Suriyaraj vs R.Rajaram
2021 Latest Caselaw 21427 Mad

                                                                              C.M.A.(MD)No.351 of 2014




                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED : 26.10.2021

                                                          CORAM:

                                     THE HONOURABLE MRS.JUSTICE R.THARANI

                                                   C.M.A.(MD)No.351 of 2014
                O.Suriyaraj                                                       ... Appellant


                                                        Vs.

                1.R.Rajaram
                2.The National Insurance Co. Ltd.,
                   Door No.6, West Masi Street,
                   Madurai, through its Divisonal Manager                        ... Respondents


                Prayer: This Civil Miscellaneous Appeal is filed under Section 173 of Motor
                Vehicles Act of 1988, against the award and decree, dated 26.08.2013, passed in
                M.C.O.P.No.1670 of 2011, on the file of the Motor Accidents Claims Tribunal
                IVth Additional District Judge, Madurai.


                                   For Appellant      : Mr.Arivuchandran
                                   For R1             : Mr.A.Liaket Ali
                                   For R2             : Mr.A.K.Baskara Pandian




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https://www.mhc.tn.gov.in/judis/
                                                                               C.M.A.(MD)No.351 of 2014




                                                      JUDGMENT

The learned counsel for the first respondent and the learned counsel

fort the second respondent are ready for argument. The learned counsel for the

appellant is not ready for arguments.

2. The case is of the year 2014 and is pending for the past seven

years. Though the case was placed before me on 27.07.2021, 13.08.2021,

02.09.2021 and on 24.09.2021, the learned counsel for the appellant was not

ready for argument. Hence, the matter is posted on 26.10.2021, under the

caption “for arguments or for orders”. Even today (i.e.26.10.2021), though the

learned counsel for the appellant is present, he is not ready to argue the case.

3. In the above circumstances, there is no use in keeping the Appeal

pending any further. Hence, this Civil Miscellaneous Appeal is dismissed for

default. No costs.

26.10.2021 Index : Yes / No Internet : Yes / No Ls

https://www.mhc.tn.gov.in/judis/ C.M.A.(MD)No.351 of 2014

To

1.The Motor Accidents Claims Tribunal-

IVth Additional District Judge, Madurai.

2. The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis/ C.M.A.(MD)No.351 of 2014

R.THARANI.,J.

Ls

C.M.A.(MD)No.351 of 2014

26.10.2021

https://www.mhc.tn.gov.in/judis/